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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Assam - Subsection

Section 7(iii) in The Assam District and Sessions Judges Establishment (Ministerial) Services Rules, 1987

(iii)Educational Qualification. - He must have passed the High School Leaving Certificate Examination from a recognised University/Board or any examination declared equivalent thereto by the Government.